KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE of the application to the State of Punjab. Prayer in this petition is for correction of typographical error. It is contended and pleaded that in the heading of the petition, instead of Section 306 IPC, Section 366 IPC has been wrongly typed. It is contended that in this view of the matter, the order confirming bail is operating under Section 366 IPC and not under Section 306 IPC.

(2.) COUNSEL for the respondent has no objection. In view of the aforementioned facts, the order dated 8.5.2006, shall be deemed to have been made absolute in FIR No.16 dated 27.3.2005, registered under Sections 306,34 of the Indian Penal Code, at Police Station Hajipur, Distt. Hoshiarpur. The present application stands disposed of accordingly.